Section 30(3) in Karnataka Co-Operative Societies Act, 1959
(3)The administrator shall, before the expiry of his term of office arrange for the constitution of a new committee after holding the election in accordance with this Act, the rules and the bye-laws of the co-operative society:[Provided that in such an election, no member of the Committee removed under sub-section (1) shall, notwithstanding anything contained in this Act, the rule or the bye-laws, be eligible for being elected as a member of the Committee, for a period of four years from the date of supersession of the Committee under said sub-section] [Inserted by Act 24 of 2001 w.e.f. 05.09.2001.][Provisos ***] [Omitted by Act 25 of 1998 w.e.f. 15.08.1998.]
